Section 3(4)(iii) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

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State of Maharashtra - Subsection

Section 3(4)(iii) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974

(iii)the extent to which improvement is likely to benefit the land during the period of ten years next following the year in which such determination is made; and

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State of Maharashtra - Subsection

Section 3(4)(iii) in The Maharashtra Restoration Of Lands To Scheduled Tribes Act, 1974